Reliance General Insurance Co.Ltd., ... vs Manorama Manohar Jambhale Thr.Her ...
2026 Latest Caselaw 276 Bom

Bombay High Court

Reliance General Insurance Co.Ltd., ... vs Manorama Manohar Jambhale Thr.Her ... on 12 January, 2026

2026:BHC-AS:1080                                                                              M1 FA 142-25-C.DOC




                                                                                                        Priya Soparkar


                                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                               CIVIL APPELLATE JURISDICTION


                                                     FIRST APPEAL NO.142 OF 2025

                             Reliance General Insurance Company Limited,                      ...Appellant
                             Mumbai.
                                   Versus
                             Manorama Manohar Jambhale and ors.                               ...Respondents


                             Mr. T. J. Mendon, for the Respondent No.1.


                                                           CORAM:          R. M. JOSHI, J.

                                                           DATED:          12th JANUARY, 2026.
                             PC:-

Not on board. Taken on board.

1. This praecipe is moved for speaking to the minutes of the order dated 7th January, 2026 by Mr. T. J. Mendon, learned counsel for the Respondent No.1 contending that there are some typographical mistakes in paragraphs Nos.3, 10, 13, 14 and 15, which needs to be corrected.

2. It is further contended that in paragraph No.12 the judgment of the Hon'ble Supreme Court is recorded as " Kajal Vs. Jagdish Chand and ors.", instead of "United India Insurance Company Limited Vs. K. M. Poonam ", which calls for rectification.

               Digitally
               signed by
               PRIYA
      PRIYA    RAJESH
      RAJESH   SOPARKAR
      SOPARKAR Date:
               2026.01.12
               18:29:25
               +0530



                                                                 th
                                                               12 January, 2026.




                                                               M1 FA 142-25-C.DOC

3. After hearing the learned counsel for the Respondent No.1, corrections in paragraphs Nos.3, 10, 12, 13, 14, 15 and also addition sentence about attendant charges in the order dated 7 th January, 2026 are permitted.

4. As far as the contention with regard to the future attendant charges with acceleration of Rs.2,000/- per month for 20 years is concerned, this contention cannot be considered for speaking to minutes, as it is not an advertent error.

5. The order dated 7th January, 2026 shall stand modified to the above extent. Rest of the order would remain as it is. Let the corrected order be uploaded.

6. Praecipe stands disposed of.

(R. M. JOSHI, J.) {

th 12 January, 2026.